Section 17 in The Maharashtra Nursing Home Registration Act, 1949
17. By-laws. —
(1)The local supervising authority may make by-laws not inconsistent with this Act or rules—(a)prescribing the records to be kept of the patients received into a nursing home, and in the case of the maternity home, of miscarriages, abortions or still births occurring in the nursing home and of the children born therein and of the children so born who are removed from the home otherwise than to the custody or care of any parent, guardian or relative;(b)requiring notification to be given of any death occuring in the nursing home.(2)Any by-law made by a local supervising authority under this Act may provide that a contravention thereof shall be punishable—(a)with fine which may extend to fifty rupees; or(b)with fine which may extend to fifty rupees and in the case of a continuing contravention, with an additional fine which may extend to fifteen rupees for every day during which such contravention continues after conviction for the first such contravention; or(c)with fine which may extend to fifteen rupees for every day during which the contravention continues after the receipt of a notice from the local supervising authority by the person contravening the by-law requiring such person to discontinue such contravention.(3)No by-law made by the local supervising authority shall come into force until it has been confirmed by the State Government with or without modification.(4)All by-laws made under this section shall be published in the Official Gazette.
